RAM LAL MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) - The sole appellant has been convicted under Section 376 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for 10 years and he is also sentenced to pay a fine of Rs. 5,000/- and in default to suffer rigorous imprisonment for two years.

(2.) The prosecution case, in brief, is that the informant, Piaso Kumari (PW 5) had illicit connection with the appellant, Ram Lal Mahto and the appellant used to assure her that he would marry her and on this assurance they were having physical relation and as a result of which the informant (PW 5) became pregnant. It has been further stated that when pregnancy was of eight months, she informed her parents. Thereafter a Panchayati was held and she narrated all the story before Panch as. The Panchas asked the appellant to marry her but the appellant totally refused. Thereafter, the informantTs father, brother and one Lachu Mahto caught hold of the appellant and brought him to the police station and lodged the FIR against him. After completion of Investigation the police submitted charge-sheet against the appellant. Thereafter cognizance was taken and the case was committed to the Court of Session for trial and subsequently the trial concluded with the result as stated above.

(3.) The appellant had pleaded not guilty and has stated that he has been falsely implicated in this case due to enmity.